Full Judgment Text
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PETITIONER:
STATE OF HARYANA
Vs.
RESPONDENT:
TRILOK CHAND & ORS. ETC. ETC.
DATE OF JUDGMENT08/12/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
HANSARIA B.L. (J)
CITATION:
JT 1995 (9) 345 1995 SCALE (7)252
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Leave granted.
In view of the order passed by this Court giving peremptory
time to bring the Legal Representatives on record within six
weeks from July 28, 1995, no steps have been taken. As a
result, the appeals as against respondent No.2 stand
dismissed without any further reference to the Court. Since
the appeals have been dismissed against one of them and the
award being common and indivisible, the appeals stand abated
as against all. The appeals are dismissed. No costs.